Kisan Mandal @ Kishan Kr. Mandal @ Kishan ... vs The State Of Jharkhand
2025 Latest Caselaw 4994 Jhar

Jharkhand High Court

Kisan Mandal @ Kishan Kr. Mandal @ Kishan ... vs The State Of Jharkhand on 21 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (SJ) No.331 of 2025
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Kisan Mandal @ Kishan Kr. Mandal @ Kishan Mandal ......Appellant Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant       : Mr. A.K. Choudhary, Advocate
For the State           : None
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Order No.02/21.04.2025
I.A. No.4269 of 2025

This Criminal Appeal has been filed on behalf of the appellant by challenging the judgment of conviction and sentence dated 25.03.2025 passed in POCSO Case No. 64 of 2020 arising out of Cyber P.S. Case No. 70 of 2020 by Sri Rajendra Kumar Sinha, learned Special Judge, POCSO, Deoghar by which the appellant and three others namely Ankit Singh Rajput and Ranjeet Rana and Anup Rana have been convicted for the offences under Sections 354(C), 504, 506 read with Section 34 of IPC and under Section 12 of the POCSO Act and sentenced to undergo R.I. for three (03) years each and to pay the fine of Rs. 20,000/- each respectively under Section 12 of the POCSO Act, further sentenced to undergo R.I. for one (01) year under Section 504/34, and sentenced to undergo R.I. for one (01) year under Section 506/34 of IPC.

All the sentences have been directed to run concurrently.

2. I.A. No.4269 of 2025 has been filed on behalf of the appellant for confirmation of provisional bail granted to him vide order dated 25.03.2025 till 24.04.2025 by learned Special Judge, Deoghar.

3. No one appears on behalf of the learned counsel for the State.

4. Under the circumstances, the provisional bail granted to the appellant namely Kishan Mandal @ Kishan Kr. Mandal @ Kishan Mandal by the learned Court below vide order dated 25.03.2025 is hereby confirmed.

6. Thus, I.A. No.4269 of 2025 is allowed and stands disposed of.

7. Admit.

8. Call for the legible scanned copy of Lower Court Records.

9. Put up this Criminal Appeal (SJ) No.331 of 2025 along with Criminal Appeal (SJ) No. 299 of 2025.

(Sanjay Prasad, J.) Nishant/-